Section 6(5) in Tamil Nadu District Municipalities Building Rules, 1972
(5)No site, which is situated within a distance of 90 metres from a place used, as a burning or burial place or ground shall be used for the construction of any building without the previous approval of the Health Officer and no building intended for human habitation shall be built within 90 metres of such burning or burial place or ground unless such burning or burial place or ground was closed for burning of corpses and remained so closed for a period of not less than five years:Provided that no existing building situated within 90 metres from any burning or burial place or ground shall be reconstructed, or added to, without the previous approval of the Health Officer.
